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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(v) in The Rajasthan Municipal Service Rules, 1963

(v)that the names of existing Executive Officer Class III appointed by direct recruitment vide rule 27 temporarily or in officiating capacity shall be referred to the Commission to adjudge their suitability according to the qualifications etc. prescribed at the time of their appointments and their appointments shall be terminated immediately in case they are not adjudges suitable.]